C482/398/2023
2023 Latest Caselaw 668 UK

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                                          C482 No.398 of 2023
                                          Hon'ble Sharad Kumar Sharma, J.

Mr. B.M. Pingal and Mr. Rohit Kumar Gaur, learned counsel for the applicants.

Mr. T.C. Aggarwal, learned Deputy Advocate General along with Mr. Sachin Panwar, learned Brief Holder for the State.

A misc. case, being Case No.22 of 2019, Sikha Goyal Vs. Ritu Badhani and another" stood registered before the Court of Additional Chief Judicial Magistrate, Haridwar, where the present applicants have been summoned to be tried in the aforesaid Complaint Case No.3290 of 2022, by an order of 07.11.2022 for trying them for the offences under Section 406, 504 and 506 of IPC.

After a prolonged argument on the question of limitation in the context of the implications of the provisions contained under Section 468 of Cr.P.C to be read with Section 469 of Cr.P.C., the counsel for the applicants has, ultimately, summarized his argument and has prayed for that the matter may be disposed of in the light of the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation as reported in (2021) 10 SCC 773 and if the applicants surrender before the Court within a period of two weeks from today their bail applications would obviously be considered as per the guidelines framed in paragraph 3(e) which relates to the 'A' category of offences as provided by the Hon'ble Apex Court in the said judgment. Subject to the aforesaid, this C-482 application stands disposed of.

(Sharad Kumar Sharma, J.) 17.03.2023 Sukhbant